Section 5A(2) in Rajasthan Land Revenue (Permanent Allotment of Evacuee Agricultural Lands) Rules, 1963
(2)Where an allottee has failed to deposit the instalment in time prescribed in rule 5 and proceedings have been undertaken under section 19(2) of Displace Persons (Compensation & Rehabilitation) Act, 1954 and rule 102 of the rules made there under, and his land has been resumed but possession of the land has not been taken or is in the process of resumption by the competent authority under these rules, The Sub Divisional Officer in consultation with Advisory Committee, shall [on] receipt of application from the allottee within a month from the date of receipt of application, may revalidate the allotment on payment of entire balance amount and on payment of regularisation fee of @ 25% of market price:Provided that 50% of the above [Regulation, fee] [Substituted vide Notification No. F-6(5) Rev.-6/96 Part 18, dated 13-6-2005. Published in Rajasthan Gazette Part IV-C, dated 22-6-2005.] shall be leviable from S.C., S.T. and BPL allottees.[The application from both the allottee and the transferee within a month from the date of receipt of the application and subject to the provision of Section 42 of Rajasthan Tenancy Act, 1955 (Act No. 3 of 1955) may] [Inserted vide Notification No. F. 6/96 Part 18 dated 13-6-2005, Published in Rajasthan Gazette Extraordinary Part IV-C (1) dated 22-6-2005.]
